- (1.) The interpretation of law is not mathematics that would give a definite result and the only result. However, concept is changing in mathematics as well. When a problem is required to be resolved through mathematics it would have more than one solution. We are not mathematician nor having the expertise. Hence, we do not wish to venture any further on the issue. In fact, that may not be relevant herein. Our endeavour is to draw a distinction between the interpretation of law and resolution of a mathematical problem.
(2.) A literal interpretation would definitely suggest a strict meaning following the grammar and literal meaning of each word. Katju, J. speaking for the Apex Court would say, [Premananda and Ors Vs. Mohan Koikal and Ors., 2011 AIR(SC) 1925] , "the literal rule of interpretation simply means that we mean what we say and we say what we mean". His Lordship further observed, "the literal rule of interpretation really means that there should be no interpretation. In other words, Court should read the statute as it is without distorting or twisting its language". His Lordship eloquently explained what literal interpretation would mean. The golden rule of interpretation would however suggest, the law should be given a correct meaning keeping in view the true spirit and the mindset that the legislature had while enacting the law. The law, in our view, should be interpreted to extend the benefit to all who would otherwise be entitled to.
(3.) It was not for stretching it to an extent beyond its capacity. It was not to supplant something that was not contemplated. It was to give the widest amplitude, it could bear that would come only from the true spirit for which such law was enacted. Our Indian laws are century old. Laws are still prevalent that had been born before the Constitution was. The Courts of law time to time extended the scope to cope up with the prevalent situation. The commercial laws are no exception. Post-millennium period changed the economic scenario of our country drastically. By the advent of globalization our Courts would have to take a liberal approach while deciding a commercial litigation so that the foreign investors do not get any wrong signal.;